DR UMASHANKAR KANDASAMY Vs. THE DIRECTOR OF MEDICAL EDUCATION, DEPARTMENT OF HEALTH AND FAMILY WELFARE AND THE DEAN, KILPAUK MEDICAL COLLEGE

JUDGEMENT

(1.) Mr. A. Suresh, the learned Government Advocate, takes notice for the respondents.

(2.) With the consent of the learned Counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) This writ petition has been filed praying for a writ of Certiorarified Mandamus to call for the records relating to the proceedings of the first respondent, dated 8.12.2008, stating that as per the directions received from the Director of Medical Education, the transcript certificate (ECFMG verification certificate) could not be issued to the petitioner, at present, and quash the same.